Radheshyam Thakur vs The State Of Bihar
2023 Latest Caselaw 3713 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.5262 of 2023
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1. Radheshyam Thakur Son of Ram Nihora Thakur, Resident of Village-Harka Kalyan, P.O.-Harka Mansahi, P.S.-Minapur, District-Muzaffarpur, BIhar- 843128.

2. Dharmendra Kumar Sharma Son of Ram Sagar Sharma Resident of Village-

Mathurapur Mukund, P.O.-Jagdishpur Baghnagari, P.S.-Sakra, District- Muzaffarpur, Bihar-843139.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of General Administration, Govt. of Bihar, Patna.

2. The Additional Secretary, Department of General Administration, Govt. of Bihar, Patna.

3. The Deputy Secretary, Department of General Administration, Govt. of Bihar, Patna.

4. The District Magistrate Muzaffarpur.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Shambhu Sharan Singh, Advocate For the Respondent/s : Mr. P.K. Shahi, Advocate General Mr. Amish Kumar, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 11-08-2023

The prayer in the writ petition is to include Lohar

caste as a separate caste and allot a separate caste code in the

Caste Survey carried out by the State. It is also claimed that thus

the Lohar caste may get facilities of reservation of Schedule

Tribes.

2. The learned Advocate General points out that the Patna High Court CWJC No.5262 of 2023 dt.11-08-2023

specific question was addressed by the Hon'ble Supreme Court

in Writ Petition (Civil) No. 1052 of 2021 titled as Sunil Kumar

Rai & Ors v. State of Bihar & Ors.

3. In any event, considering the fact that the Caste

Survey is now over, there is no sustainable claim for allotting a

separate code in the survey initiated and concluded by the State

of Bihar.

4. In such circumstances, the writ petition is closed.

We have not stated anything on the merits.

(K. Vinod Chandran, CJ)

(Partha Sarthy, J) aditya/-

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Uploading Date          17.08.2023.
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